UMA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. PK Borah, learned counsel for the petitioner and Mr. D. Nath, learned Additional Senior Government Advocate for the respondent authorities.

(2.) Pursuant to a selection process initiated in the year 2009, amongst others, for the post of Anganwadi Worker under the Sissiborgaon Integrated Child Development Project, the petitioner had offered her candidature and subjected herself to the selection procedure. In consideration thereof, as the authorities had withdrawn the result of the petitioner, an earlier writ petition being WP(C) No.6562/2011 was filed. By the order of 07.09.2012, the respondents were directed to act upon the selection process and to take a decision in the matter as expeditiously as possible. Thereafter, when the results were declared, the petitioner was shown to be a resident of outside the concerned Anganwadi centre and in the circumstance, WP(C) No.1348/2013 was preferred. By the order of 20.05.2015, the Director of Social Welfare was required to pass an appropriate order taking into account certain enquiry report that was prepared by them.

(3.) Consequent to the order of 20.05.2015 in WP(C) No.1348/2013, the order dated 07.11.2015 was passed by the Director of Social Welfare, Assam. The order in respect of the petitioner, who participated in the selection process pertaining to No.2 Ratanpali Anganwadi Centre is as follows:-